Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(4) in The M.P. Irrigation Act, 1931 (4)No person shall be required to carry out any duties under this section for which such person is unlit by reason of age, sex or bodily infirmity.
